Section 34(2) in The M.P. Homoeopathy Council (General) Rules, 1976
(2)The President may, either on such objection or on his own motion, and after such summary, enquiry, if any, as he thinks necessary, reject a nomination paper on the following grounds, namely,-(a)that the candidate is not eligible for election as President or Vice-President, as the case may be under the Adhiniyam; or(b)that the signature of the candidate, proposer or seconder is not genuine or has been obtained by fraud; or(c)that the member has subscribed, whether as proposer or seconder, the nomination paper of more than one person for the same office.
